Vallabh Patidhar vs The State Of Rajasthan ...
2025 Latest Caselaw 1332 Raj

Rajasthan High Court - Jodhpur

Vallabh Patidhar vs The State Of Rajasthan ... on 14 May, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:23274]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       AT JODHPUR
                    S.B. Civil Writ Petition No. 8136/2025

Vallabh Patidhar S/o Rameng Ji Patidar, Aged About 67 Years,
Resident       Of    Village        Surwaniya       Tehsil      Kushalgarh          District
Banswara Retire Asa Mistry District Transport Officer, Banswara.
                                                                             ----Petitioner
                                          Versus
1.       The     State     Of       Rajasthan,      Through           Secretary,      Water
         Resources        Department,             Secretary           Government           Of
         Rajasthan, Jaipur.
2.       The Superintending Engineer, Construction Zone Mahi
         Bajaj       Sagar          Project     Banswara             At     Present       The
         Superintending              Engineer,        Department              Of      Water
         Resources, Zone Banswara District Banswara.
3.       The Assistant Engineer, Anandpuri Sub Division Ivrd/
         Banswara.
4.       District Education Officer, Banswara.
5.       Joint Director, Pension And Welfare Department Udaipur.
                                                                          ----Respondents


For Petitioner(s)               :     Mr. Bhanu Prakash Mathur.
For Respondent(s)               :     Dr. Milap Chopra, AGC



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/05/2025

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment of coordinate bench of this court rendered in a batch of

writ petitions led by S.B.Civil Writ Petition no.15821/2021

(Vijay Pal V/s State & Ors.) decided on 17.01.2024.

[2025:RJ-JD:23274] (2 of 2) [CW-8136/2025]

Learned counsel for the respondents is not in a position to

refute the submission made by learned counsel for the petitioner.

In view of the submissions made, the present writ petition is

disposed of in terms of the judgment passed by a coordinate

bench of this court in the case of Vijay Pal (supra).

(VINIT KUMAR MATHUR),J 71-Anil Singh/-

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